- In the Kerala Land Reforms Act, 1963 (1 of 1964),-(a)in section 2, -(i)in clause (22), the proviso shall be omitted;(ii)in clause (40), sub-clause (c) shall be omitted;(b)in section 30A, after the words, figures and letters "the 1st day of May, 1966", the words and figures "and before the commencement of the Kanam Tenancy Abolition Act, 1976", shall be inserted;(c)in section 72R , in sub-section (1), before the words "and the kanam tenant shall have no liability to pay such jenmikaram", the words and figures "until the commencement of the Kanam Tenancy Abolition Act, 1976", shall be inserted;(d)in section 112, sub-section (6) shall be omitted;(e)in section 114, sub-section (3) shall be omitted.
